Shriram Group Of Companies vs The State Of Jharkhand
2022 Latest Caselaw 3193 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (V) No. 3 of 2022
                                           ....

Shriram Group of Companies, having its office at Sri Ram Transport Finance Corporation Limited, Chandra Centre, First Floor, Behind Sagar Hotel, Kalimati Road, Sakchi, Jamshedpur, through its Authorized Signatory, namely, Prasanna Kumar Majhi .... Appellant Versus

1. The State of Jharkhand

2. Jay Singh .... Respondents ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Appellant : Mr. Shishir Suman, Adv. For the State : Mr. Shiv Shankar Kumar, A.P.P.

....

03/16.08.2022 The present appeal has been preferred by the complainant-victim against the order of acquittal passed by the appellate court vide judgment dated 08.01.2020.

In view of the order passed by this Court on 16.08.2022 in Acquittal Appeal No.144 of 2019, the present appeal is maintainable.

Issue notice upon the respondent No.2 by both processes i.e. by registered post with A/D as well as ordinary process, for which requisites etc. must be filed within two weeks.

Call for the scanned copy of lower court record from the court concerned.

(Rajesh Kumar, J.) Shahid/